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[Cites 0, Cited by 4] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in The National Green Tribunal Act, 2010

(1)With effect from the date of establishment of the Tribunal under this Act, no civil court shall have jurisdiction to entertain any appeal in respect of any matter, which the Tribunal is empowered to determine under its appellate jurisdiction.